SMT. SUSHMA RANI Vs. H.N. NAGARAJA RAO

JUDGEMENT

(1.) The revision petitioner in Criminal Revision Petition No.1358/2010 is the husband of the respondent therein which respondent is the revision petitioner in Criminal Revision Petition No.152/2014. The revision petitioner in Criminal Revision petition No.1358/2010 is the sole respondent in Criminal Revision Petition No.152/2014.

(2.) For the sake of convenience, the parties would be henceforth referred to with the ranks they were holding in the Trial Court.

(3.) Both these Criminal Revision Petitions have been treated as connected matters, as such, taken up together for their hearing and disposal.